Custom, Excise & Service Tax Tribunal
M/S. Ttk- Lig Ltd vs Cc, Tuticorin on 10 December, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
C/129/2003
(Arising out of Order in Original No. 4/2003 dated 04.03.2003, passed by the Commissioner of Customs, Tuticorin).
For approval and signature
Honble Ms. JYOTI BALASUNDARAM, Vice President
Honble Dr. CHITTARANJAN SATAPATHY, Technical Member
_________________________________________________________
1. Whether Press Reporters may be allowed to see the :
order for Publication as per Rule 27 of the
CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the :
CESTAT (Procedure) Rules, 1982 for publication
in any authoritative report or not?
3. Whether the Honble Member wishes to see the fair :
copy of the Order.
4. Whether order is to be circulated to the :
Departmental Authorities? _________________________________________________________
M/s. TTK- LIG Ltd. : Appellant
Vs.
CC, Tuticorin : Respondent
Appearance Shri Savith V. Gopal, Adv., for the appellant Shri C. Dhanasekaran, SDR, for the respondent CORAM Ms. JYOTI BALASUNDARAM, Vice President Dr. CHITTARANJAN SATAPATHY, Technical Member Date of hearing : 10.12.09 Date of decision : 10.12.09 Final ORDER No._____________ Per: Jyoti Balasundaram, At the outset, the Ld. Counsel, Shri Savith V. Gopal, reports no instructions. We find that notice for todays hearing was issued to the appellants address as given in the appeal memorandum and yet none represents them. We, therefore, dismiss the appeal for non-prosecution as it is clear that the assessees are not interested in pursuing their appeal. (Order dictated and pronounced in the open Court) (Dr. CHITTARANJAN SATAPATHY) (JYOTI BALASUNDARAM) TECHNICAL MEMBER VICE PRESIDENT BB 2